eo ~ West Bengal Act LV of 1950
THE WEST BENGAL PROHIEBITIGN OF SMOKING IN
SHOW HOUSES ANDO PUBLIC HALLS ACT, 1950.
[Passed by the West Bengal Legislature. ] [Assent of the Governor was frst published in the Culcutta Gazette, of the 16th November, 1950.]
An Act to prohibit smoking in show houses and public halls in West Bengal.
WHEREAS it is expedient to prohibit smoking in show : [ houses.and public halls in West Bengal;
. | "Ha hereby enacted as follows :—
1. (1) This Act may be called the West Bengal Prohibi- tion of Smoking iu Show Houses and Public Halls Act, 1950.
(2) It extends to the whole of West Bengal. We
(3) It shall come into force on such date as the State Government may, by notification in the Offeial (razette, appoint. .
2. In this Act,—
(a) "show house'? means any building, or any roofed and enclosed structure, used ordinarily or acca- sionally for the demonstration or exhibition to the public, whether on payment or otherwise, of cinematographic films, dramatical, pantomime, or musical performances, dances, physical feats of human heing's or animals, conjuring tricks or sleights of hand, boxing, wrestling, skating, billiards or table-tennis competitions, or any other indoor amusement or diversion whatsvever;
(b) 'public 'hall'? means a chamber or hall used ordinarily or occasionally as a place of public assembly or meeting.
3. Whoever smokes, during a demonstration, exhibition or meeting, in any part of a show house or public hall reserved for the audience or the spectators shall be punishable with fine which for a first offence may extend to twenty-five rupees and for a second or subsequent offence to one hundred rupees.
4. Any police officer not below the rank of sub-inspector may arrest without warrant any person committing in his presence an offence under section 3.
- §& (2) Every person responsible for the management of a demonstration or exhibition in a show house and every person who-controls the deliberations of a public assembly or meet- ing in a public hall, shall bring to the natire of the audience or the spectators, ly posting notices prominently or by exhibiting slides, that any person smoking durine a demons- tration, exhibition or meeting, in any part of such show house or public hall reserved for the audience or spectators shall be liable to arrest without warrant and to fine. Price—Indian, annas 2; English, 3d.
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Definitions. Penalty for smoking
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Power to
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'3 The West Bengal Prohibition of Smoking in Show Houses and Public Halls Act, 1950. [West Ben. Act LV of 1950.)
(Section 6.)
(#) Whoever contravenes the provisions of sub-section (4) shall be punishable with fine which may extend to fity __ Tupees.
6. The State Government or any officer of the State Government authorised in this behalf may, by general or special order in writing, direct that the provisions of this Act shall not apply in "respect of any show house or public hall or any demonstration, exhibition or public meeting therein.
WBGP-50/i-B0214-4,506
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